SELVARAJ Vs. VENKATRAMAN

JUDGEMENT

(1.) THIS Second appeal is focussed animadverting upon the judgment and decree dated 12.10.2001 passed in A.S.No.53 of 2001 by the Principal Sub Court, Mayiladuthurai, confirming the judgment and decree dated 22.03.2001 in O.S.No.833 of 1998 passed by the Principal District Munsif, Mayiladuthurai.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) THE trial Court framed the relevant issues.